Section 4(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(2)The Chairman may undertake tours within India for carrying out of the functions of the Board and for consultation with the Central Board;Provided that he shall keep the Government informed of his tours and shall send an advance copy of his tour so that it reaches the Government atleast two days before the commencement of his tour. He shall obtain prior permission of the Government for visiting any place outside Haryana. Union Territories of Chandigarh and Delhi;Provided further that the Chairman may undertake tours within India to attend any meeting convened either by the Government of India or by the Central Board after giving intimation to the Government.
